GOWRAMMA Vs. GAYATHRI M SWAMY

JUDGEMENT

(1.) The present criminal revision petition has been filed by the petitioner-complainant challenging the order passed by XXII Additional Chief Metropolitan Magistrate, Bengaluru in C.C.No.19386/2012 dated 15.11.2014, which has been confirmed by the LXIII Additional City Civil Sessions Judge, Bengaluru in Criminal Appeal No.258/2015 dated 08.09.2015.

(2.) I have heard the learned counsel for the petitioner-complainant. Respondent-accused though served with notice, remained absent.

(3.) Brief facts of the case of the complainant before the court below is that the complainant filed a complaint against the accused alleging that the accused is related to the complainant. During the year 2006, the complainant had borrowed loan from Janatha Seva Cooperative Bank by pledging her house property.